RELIANCE GENERAL INS CO LTD Vs. HINABEN

JUDGEMENT

(1.) Heard learned advocates for the parties

(2.) ADMIT. EXPEDITED. Mr. Thakkar, learned advocate waives service of notice of admission on behalf of respondent No.1 to 5, Mr. H.M. Shah, learned advocate waives service of notice of admission on behalf of respondent No.6, Mr. Ravani, learned advocate waives service of notice of admission on behalf of respondent No.7 and Mr. Gadhia, learned advocate waives service of notice of admission on behalf of respondent No.8.

(3.) Registry is directed to remit the Record and Proceedings to the concerned Tribunal with direction to send it back again with paperbook.